Section 28 in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
28. Control by the Divisional Commissioner.
- The Divisional Commissioner shall within his jurisdiction have power,-(a)to superintend the taking over of inams and to make due arrangements for the administration there of;(b)to issue instructions for the guidance of the Deputy Commissioner;(c)to cancel or revise any order of the Deputy Commissioner declaring whether a particular area is part of an inam or not.
